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State of Mizoram - Section

Section 121 in Mizoram Excise Rules, 1983

121. Government not liable for loss, etc. of spirit in distillery and warehouse.

- Government shall not be held responsible for the destruction or loss or damage by fire, theft or any other cause whatsoever occurring to any spirit stored in the distillery or warehouse or in gauging, weighment or proof. In case of fire or other accident, the Officer-in-charge of a distillery and warehouse shall immediately attend to open it at any hour by day or night.